ASHOK KUMAR Vs. STATE OF U.P.
LAWS(ALL)-1980-8-60
HIGH COURT OF ALLAHABAD
Decided on August 04,1980

ASHOK KUMAR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

V.K.Khanna, J. - (1.) The applicant was prosecuted under section 7/16 of the Prevention of Food Adulteration Act.
(2.) The applicant was found selling and showing for sale the buffalo milk at his milk and sweet shop situated at Mohalla Pucci San, Etawah. The Food Inspector purchased samples from the accused and sent the same to the Public Analyst. The sample was found deficient in fatty contents by about 23 per cent and non-fatty solids contents by about 8 per cent. The prosecution was launched after obtaining necessary sanction of the Chief Medical Officer.
(3.) The prosecution examined Sri Mewa Ram Sharma, Food Inspector as P.W. 1 and Sri Devi Deen Sanitary Supervisor, C. M. O. Office Etawah as P. W. 2.;


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